Supreme Court - Daily Orders
The State Of Kerala vs Aneesh M.R. on 1 December, 2020
Bench: D.Y. Chandrachud, Indu Malhotra, Indira Banerjee
ITEM NO.14 Court 3 (Video Conferencing) SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).22556/2020
(Arising out of impugned final judgment and order dated 06-11-2019
in WPC No. 4053/2013 06-11-2019 in WPC No. 22707/2015 06-11-2019 in
WPC No. 12570/2015 06-11-2019 in WPC No. 12460/2015 06-11-2019 in
WPC No. 10140/2015 06-11-2019 in WPC No. 13703/2018 06-11-2019 in
WPC No. 5064/2018 06-11-2019 in WPC No. 5060/2018 06-11-2019 in WPC
No. 5061/2018 06-11-2019 in WPC No. 5274/2018 passed by the High
Court of Kerala at Ernakulam)
THE STATE OF KERALA & ORS. Petitioner(s)
VERSUS
ANEESH M.R. & ORS. Respondent(s)
(WITH I.R. and IA No.117698/2020-CONDONATION OF DELAY IN FILING)
Date : 01-12-2020 These petitions were called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. C. K. Sasi, AOR
For Respondent(s) Mr. Haris Beeran, Adv
Mr. Azhar Azeez, Adv
Ms. Pallavi Pratap, Adv
UPON hearing the counsel the Court made the following
O R D E R
1 Delay condoned.
2 Issue notice.
3 Tag with SLP (C) No 10976-10980 of 2020.
4 Till the next date of listing, there shall be a stay of the operation of the
Signature Not Verified
Digitally signed by
Sanjay Kumar
impugned judgment of the High Court of Kerala dated 6 November 2019.
Date: 2020.12.01 16:18:01 IST Reason:(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER